Section 4 in The Exemptions from Land-Revenue (No. 1) Act, 1863
4. Quit-rent and annual nazrana imposed under this section (section 2) and the rules thereunto annexed shall be fixed in perpetuity, and shall not be liable to increase or decrease on any new assessment, save so far as is above in rule 1 of this section (section 2) provided to the contrary, m the case of lands which have not been already assessed by the revenue-survey now in progress.
